V.KARTHYAYANI Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos.2 and 3 in C.C.No.1326/2018 on the files of the Judicial First Class Magistrate Court-1, Hosdurg, arose out of Crime No.616/2016 of Hosdurg police station, seek the following relief in this Criminal Miscellaneous Case, filed under Sec. 482 of the Code of Criminal Procedure (for short, 'the Cr.P.C' hereinafter):

(2.) Heard the learned counsel for the 2nd petitioner/the 3rd accused, since the 1st petitioner/2nd accused is now no more. Also heard the learned counsel for the de facto complainant as well as the learned Public Prosecutor, in detail. Perused the case diary.

(3.) Short facts: